BHIM SINGH Vs. HARBANS SINGH

JUDGEMENT

(1.) INSTANT civil revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 11.10.2013 passed by learned Additional District Judge, Fast Track Court, Patiala whereby application moved by respondent no. 1 -appellant under Order 41 Rule 27 read with Section 151 CPC for adducing additional evidence, has been allowed. Shorn of unnecessary details, the facts relevant for disposal of the present petition are to the effect that respondent no. 1 filed suit for joint possession by way of declaration against the petitioners and others. The said suit was dismissed and appeal was preferred by respondent no. 1. During the pendency of appeal, respondent no. 1 filed application under Order 41 Rule 27 read with Section 151 CPC for producing certified copy of mutation No. 47 -A of 1997 B.K. in respect of inheritance of Jawahar Singh by way of additional evidence. The petitioners filed reply and contested the said application. Vide impugned order dated 11.10.2013, learned Additional District Judge, Fast Track Court, Patiala has allowed the said application. Hence, this revision petition.

(2.) I have heard learned counsel for the petitioners and perused the record.

(3.) I have considered the contentions of learned counsel for the petitioners.